Andhra Pradesh High Court - Amravati
Jalakanti Brahmanda Reddy Brahma Reddy vs The State Of Andhra Pradesh on 13 October, 2023
ae? vA pe (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA' FRIDAY, THE THIRTEENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY THREE <« > «PRESENT: THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY~ CRIMINAL PETITION NO: 7930 OF 2023 va Between: Jalakanti Brahmanda Reddy @ Brahma Reddy, S/o Late Nagi Reddy Aged about 57 Years, R/o.3rd Lane Vidya Nagar Guntur Andhra Pradesh. ...Petitioner/Accused No.12 AND 1. The State of Andhra Pradesh, Through Sub-Inspector, Veldurthy P.S, Painadu District., Rep. by its Public Prosecutor, High Court of Andhra Pradesh at Amaravati. ...1 Respondent 2. Raja Ravindra, S/o Brahmaiah, Aged about 26 years, R/o. Gottipalfa Village, Palnadu district, Andhra Pradesh. : ..2"4 Respondent/De-facto --Complainant WHEREAS the Petitioner/Accused above named through his Advocate SRI PONNADA SREE VYAS presented this Petition under Section 482 of Cr.P.c, praying that in the circumstances. 'stated in the memorandum of grounds filed in Support of the Criminal Petition, the High Court may be pleased to quash the Cr.No.68 of 2023 of Veldurthy P'S:)-Painadu District, Andhra Pradesh dated 30-08: 2023 for the offences punishable under Sections 120(b), 109, 143,147,148, 307, 212 Riw 149 of Indian Penal Code, 1860 against the petitioner herein AND WHEREAS the High Gourt upon perusing the petition and memorandum of grounds filed herein and upon"hearing the arguments of Sri PONNADA SREE VYAS Advocate for the Petitioner, and of PUBLIC PROSECUTOR for the Respondent No.1, directed issue of notice fo the Respondent No.2, herein to show Cause as to why this CRIMINAL PETITION should not be admitted. You viz: Raja Ravindra, S/o Brahmaiah: Aged about 26 years, R/o. Gottipalla Village, Painadu district, Andhra Pradesh. are be and hereby directed to show cause either appearing in person or through an' Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this CRIMINAL PETITION should not be admitted, within six (6) weeks to which date the case -Stands posted for hearing. 1A NO: 1 OF 2023 Petition under Section 482 of CrP.c praying that in the circumstances stated in the memorandum of grounds filed.in support of the petition, the High Court may be: pleased to stay all further proceedings against the Petitioner in the Cr.No.68 of 2023 of Veldurthy P'S. Painadu district, "Andhra Pradesh dated 30-08-2023 for the "offences punishable under Sections' 120(b), 109, 143,147,148, 307, 212 Riw 149 of Indian Penal Code, 1860 including their arrest, remand, pending disposal of CRLP No. 7930 of 2023, an the file of the High Court. The Court made the following: ORDER Notice to respondent No.2; - Learned counsel for the petitioner is permitted to take out notice to Respondent No.2 by Registered post with Acknowledgment Due and file proof of service within a period of three (03) weeks. Heard learned counsel for the petitioner. in view of the submissions made thereof, the police are directed to conduct investigation without taking any coercive steps as against the petitioner herein. eee Post after six (6) weeks. we | a. : Sdi- S. SRINIVASA PRASAD ASSISTANT REGISTRAR AS os) For AS - SECTION OFFICER _ ITRUE COPY 1. The Station House Officer, Veldurthy Police Station, Painadu District 2. Raja Ravindra, S/o Brahmaiah, Aged about 26 years, R/o. Gottipaila Village, Painadu district, Andhra Pradesh. (by RPAD- along with a copy of petition and memorandum of grounds) 3. One CC to SRI. PONNADA-SREE VYAS Advocate {OPUC}] 4. Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh[OUT] 5. One spare copy ms PSR .
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HIGH COURT ~ SRK,J DATED:13/10/2023 NOTE: POST AFTER SIX (6) WEEKS NOTICE BEFORE ADMISSION CRLP.No.7930 of 2023 INTERIM DIRECTION